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[Cites 0, Cited by 0] [Section 3A(10)] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(10)(i) in U.P. Consolidation of Holdings Rules, 1954

(i)that a Land Management Committee does not exist in a unit notified under Section 4(2) of the Act or that the Land Management Committee or Committees has or have failed to elect the fixed number of members of the Consolidation Committee within a reasonable time, he may, by notification in the Official Gazette, nominate such number of persons being not less than two, and the Consolidation Committee shall consist of the said persons, and the information of such nominations shall be given in the unit by beat of drum and such information shall also be pasted on the notice board of the office of the Assistant Consolidation Officer, or